RAHISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This bail application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with F.I.R. No.361 of 2020, registered with Police Station Kashipur, District Udham Singh Nagar for the offence punishable under Sections 392, 506 and 411 of the I.P.C.

(2.) An FIR was lodged by the informant Gaurav Kumar Rajput. According to the F.I.R., on 18.07.2020 at 02.05 hours, four person entered the house of the informant with knifes and under threat took away various articles from his house. The F.I.R. was registered at 18.40 hrs. on 19.07.2020, against the four unknown persons. On 29.07.2020, some articles were recovered from the possession of the co-accused Suhaib @ Babu at the instance of the applicant no.2 Babu and some articles were recovered from the possession of the co-accused Tahir on the pointing out of the applicant-accused Rahish, the applicant no.1.

(3.) Heard Mr. Abhishek Verma, learned counsel for the applicants and Mr. Lalit Miglani and Ms. Lata Negi, learned Brief Holders for the State.